STATE OF PUNJAB Vs. VINODKUMAR

JUDGEMENT

(1.) Leave granted.

(2.) The trial Court decreed the suit filed by the respondent holding that he was entitled to his seniority as Section Officer from the date of the appointment and not from the date of confirmation. The order dated 20th june, 1988 was consequently upset. The first appeal filed by the appellants was dismissed by the appellate Court and the High Court on 18th Nov. 1997 dismissed the second appeal in limine without giving any reasons.

(3.) Heard learned counsel for the parties.